Banwari Lal Khandelwal S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7012 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 9122/2022

Banwari Lal Khandelwal S/o Shri Jagdish Narayan Khandelwal,
R/o B-15A, Chitrakoot Colony, Kalwar Road, Jhotwara, Jaipur
(Raj).
                                                                   ----Petitioner
                                   Versus
1.       State Of Rajasthan, Through Public Prosecutor.
2.       Tarun Kumar S/o Ramchandra, R/o Plot No. 513-A, Nemi
         Sagar Colony, Vaishali Nagar, Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Ravi Choudhary For Respondent(s) : Mr. Mukesh Verma For State : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/11/2022

1. Petitioner has preferred the present criminal misc. petition

seeking quashing of F.I.R. No.101/2022 registered at Police

Station Vaishali Nagar, Jaipur City (West).

2. It is contended by counsel for the accused-petitioner that

parties have amicably settled the dispute and compromise has

arrived at between the parties which has been submitted as

Annexure-2.

3. Complainant alongwith his counsel is present before the

Court who has not disputed the fact of parties having entered into

compromise. He has specifically stated before the Court that the

dispute pertains to some plot and the dispute has resolved. Now

he does not want to proceed with the F.I.R.

(2 of 2) [CRLMP-9122/2022]

4. I have considered the contentions.

5. Taking note of the fact that the dispute pertains to some plot

and parties have settled the dispute and complainant does not

want to proceed further with the F.I.R., this Court deems it proper

to allow the present criminal misc. petition.

6. Accordingly, present Criminal Misc. Petition is allowed and

F.I.R. No.101/20121 registered with Police Station Vaishali Nagar,

Jaipur Ciry (West) is quashed and set aside.

(PANKAJ BHANDARI),J

ARTI SHARMA /37

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